High Courts21 Jan 1982
Road Machines (India) Pvt. Ltd. Vs The Projects and Equipment Corporation of India Ltd. and Another
Calcutta High Court · AIR 1983 Cal 91
Contract Act, 1872 — Section 126Specific Relief Act, 1963 — Section 38, 41
COURT ARCHIVE
Calcutta High Court judgments, 1982
395 judgments · page 20 of 20
High Courts21 Jan 1982
Jeewanlal (1929) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1982) 30 CTR 50 : (1983) 142 ITR 448 : (1982) 10 TAXMAN 180
Income Tax Act, 1961 — Section 80B(7), 80I
High Courts20 Jan 1982Dismissed
Sk. Abdul Latif Vs Commissioner of Wakfs and Another
Calcutta High Court · AIR 1982 Cal 288 : 86 CWN 434
Bengal Wakf Act, 1934 — Section 27(1)Waqf Act, 1954 — Section 15
High Courts20 Jan 1982Allowed
Samnuggur Jute Factory Co. Ltd. (North Mill) Vs Workmen of M/s Samnuggur Jute Factory Co. Ltd. (North Mill ) and Others
Calcutta High Court · 86 CWN 429
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 52Industrial Disputes Act, 1947 — Section 10, 9A
High Courts18 Jan 1982Allowed
In Re: Kalipada Sadhukhan
Calcutta High Court · AIR 1982 Cal 376 : 86 CWN 346
Partition Act, 1893 — Section 4
High Courts18 Jan 1982
Nil Kamal Bejbaruah Vs State of West Bengal and Others
Calcutta High Court · AIR 1982 Cal 180 : 86 CWN 502
Constitution of India, 1950 — Article 226West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1)West Bengal Land (Requisition and Acquisition) Rules, 1948 — Rule 3
High Courts15 Jan 1982Allowed
Suresh Kumar Rungta Vs Mahadeo Prasad Agarwala
Calcutta High Court · AIR 1982 Cal 394
West Bengal Premises Tenancy Act, 1956 — Section 34
High Courts14 Jan 1982
Mahindra Nath Mukherjee Vs Assistant Controller of Estate Duty
Calcutta High Court · (1982) 11 TAXMAN 16
Estate Duty Act, 1953 — Section 10, 12, 12(1), 27, 64(1)Trusts Act, 1882 — Section 5, 6, 77, 78
High Courts14 Jan 1982
Manindra Nath Mukherjee Vs Asst. Controller of Estate Duty
Calcutta High Court · (1983) 140 ITR 476
Estate Duty Act, 1953 — Section 12, 12(1)
High Courts14 Jan 1982
Commissioner of Wealth Tax Vs Official Trustee of West Bengal for Trust Murshidabad Estate
Calcutta High Court · (1982) 29 CTR 50 : (1982) 136 ITR 162
Wealth Tax Act, 1957 — Section 2, 21, 21(2), 5(1)
High Courts13 Jan 1982
Umasankar Chatterjee Vs Union of India (UOI) and Others
Calcutta High Court · (1982) 1 CALLT 88 : 86 CWN 348 : (1982) 2 LLJ 378
Constitution of India, 1950 — Article 12, 226, 311Presidency Small Cause Courts Act, 1882 — Section 18
High Courts13 Jan 1982
Tarak Nath Paul Vs Commissioner of Wealth Tax
Calcutta High Court · (1983) 32 CTR 61 : (1983) 142 ITR 468 : (1983) 13 TAXMAN 497
Wealth Tax Act, 1957 — Section 18
High Courts12 Jan 1982
Dukhiram Dey Vs Mrityunjoy Prosad Daw and Others
Calcutta High Court · AIR 1982 Cal 294
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 101, 104, 114, 13, 31Limitation Act, 1908 — Article 142
High Courts11 Jan 1982Dismissed
Ad-Hoc Committee District School Board, Hooghly and Others Vs Gopal Chandra Manna and Others President, Ad Hoc Committee, District School Board, Midnapore and Others Vs Gurudas Bera and Others
Calcutta High Court · 86 CWN 464
Constitution of India, 1950 — Article 12, 14, 16, 226, 309Government of India Act, 1935 — Section 241(2)(b)
High Courts01 Jan 1982Allowed
Atul Chandra Sardar Vs Pramila Bala Dasl and Another
Calcutta High Court · (1982) 01 CAL CK 0014
Civil Procedure Code, 1908 (CPC) — Section 115, 47Specific Relief Act, 1963 — Section 22, 22(2)